ACHAL BRAGTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition for seeking regular bail. It has been asserted that the petitioner was arrested with Mehul Sharma in FIR No. 226 of 2023 dtd. 26/10/2023 registered at Police Station Solan for the commission of offences punishable under Ss. 21 and 29 of Narcotic Drugs and Psychotropic Substances Act (in short 'NDPS Act'). The petitioner was falsely implicated. He is a young person aged 28 years. The quantity of contraband stated to be recovered from the petitioner is intermediate. The petitioner is a respectable person of the society. He does not have any criminal antecedents. He would abide by all the terms and conditions, which may be imposed by the Court. Hence, the petition.

(2.) The police filed a status report asserting that the police party received secret information on 26/10/2023 that a vehicle bearing registration no. HP-07C-0700 was transporting the heroin. The information was sent to the Supervisory Officer. The police intercepted the vehicle and found the petitioner in the driving seat and Mehul Sharma in the front seat. The police searched the vehicle and found 6.17 grams of heroin. The police seized the heroin and arrested the petitioner and Mehul Sharma. Mehul Sharma disclosed on enquiry that he had purchased the heroin from Rohit. Police arrested Rohit and seized the vehicle bearing registration no. HR-99-AAET2542. Rohit is being interrogated. The investigation is continuing.

(3.) I have heard Mr Ravi Tanta, learned counsel for the petitioner and Mr. Jitender Sharma, learned Additional Advocate General, for the respondent/State.